RAJWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the petitioners are present in the Court.

(2.) Petitioners claim that they got married on 31.08.2015 in a Gurudwara at Bassi Pathana, District Fatehgarh Sahib as per Sikh rites and ceremonies against the wishes of the parents of petitioner No.1. Petitioner No.1 claimed that her date of birth is 13.07.1998 and she is more than 17 years, whereas petitioner No.2 has disclosed his date of birth as 25.12.1989 and he is above 25 years of age. They further claimed that they had made representation to respondent No.2 i.e. Senior Superintendent of Police, Fatehgarh Sahib for the protection of their life and liberty and since they are apprehending threat to their life and liberty at the hands of private respondents, the present petition has been filed.

(3.) On notice, respondents No. 4 & 5 filed their reply, wherein it is stated that no representation was made by the petitioners to the Senior Superintendent of Police, Fatehgarh Sahib and in fact marriage was solemnized by them on 2.9.2015 and not on 31.8.2015. It is stated that before the Gurudwara at Bassi Pathana, District Fatehgarh Sahib wrong date of birth of Rajwinder Kaur - petitioner No.1 i.e. 13.7.1997 was given.